Section 283(1)(r) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 283(1)] [Section 283] [Entire Act]

State of Chattisgarh - Subsection

Section 283(1)(r) in The Chhattisgarh Municipalities Act, 1961

(r)as a hair dressing saloon or a barber's shop or a Hammamkhana; is or is likely by reason of such use of, and of its situation to become a nuisance to the neighbourhood or is so used or is so situated as to be likely to be dangerous to life, health or property, the Council may, by written notice, require the owner or the occupier-

(i)at once to discontinue the use of or at once to desist from carrying out, or allowing to be carried out, the intention so to use, such building or place; or

(ii)to use it in such manner, or after such structural alterations as the Council in such notice prescribe, so that it may not become, or may be no longer, a nuisance or dangerous.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 283(1)(r) in The Chhattisgarh Municipalities Act, 1961